Biswanath Somadder, A.C.J. - (1.) By consent of the parties, the appeal is treated as on day's list and taken up for consideration along with the application for stay.
(2.) The instant appeal arises out of a judgment and order dated 26th July, 2018, passed by a learned Single Judge in WP 7079 (W) of 2018 (Samsi Fishery Self Help Group vs. The State of West Bengal & Ors).
(3.) By the said judgment and order, the writ petition, being WP 7079 (W) of 2018, was dismissed for such reasons as stated therein.;